Section 13(2) in The Orissa Nurses and Midwives Registration Act, 1938
(2)In every year in which such lists have not been published, the Registrar shall cause to be printed and published on or before a date to be fixed as aforesaid supplementary lists setting forth-(a)the particulars specified in Clauses (a) to (c) of Sub-section (1) in the manner therein laid down in regard to persons whose names have been entered in any register during the year to which such supplementary lists appertain, and(b)the names of any persons which have been removed from the registers during the said year.
